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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)The draft variation published under sub-section (1) shall state every amendment proposed to be made in the scheme, and if any such amendment relates to a matter specified in any of the clauses of sub-section (2) of section 58, the draft variation shall also contain such other particulars as may be prescribed.